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[Cites 0, Cited by 4] [Section 147(1)] [Section 147] [Entire Act]

State of Gujarat - Subsection

Section 147(1)(i) in The Gujarat Co-Operative Societies Act, 1961

(i)any officer or member of a society who is in possession of information, books, records, fails to furnish such information or produce books and papers, or give assistance to a person appointed or authorised by the State Government or the Registrar under Sections 80, 81, 84, 86, 87, 99 or 108;